YATISH Vs. NANJUNDAPPA AND ORS.

JUDGEMENT

(1.) This is plaintiffs regular first appeal against the Judgment and Decree of the trial Court dismissing the suit for specific performance.

(2.) For the purpose of convenience, parties are referred to as they are referred to in the original suit.

(3.) The subject matter of the suit is land measuring 2 acres 20 1/2 guntas in Sy. No. 155/10 of Hulimangala Village, Jigani Hobli, Anekal Taluk, Bangalore District which is more fully described in the schedule to the plaint and hereinafter referred to as 'schedule property'.